Section 2(6) in Tamil Nadu Money-Lenders Act, 1957
(6)"loan" means an advance, whether of money or in kind at interest: and includes any transaction which the Court finds in substance to amount to such an advance, but does not include -(i)a deposit of money or other property in a Government Post Office Savings Bank or in a Bank, in a company as defined in the Companies Act, 1956 (Central Act I of 1956) or with: co-operative society;(ii)an advance made by a Bank or a co-operative society or an advance made from a provident fund to which the Provident Funds Act, 1925 (Central Act XIX of 1925) applies;(iii)an advance made by Government or by any person authorised by Government to make advances in their behalf, or by any local authority;(iv)an advance made by any authority specified by Government by notification;(v)an advance made bona fide by any person carrying on any business, not having for its primary object the lending of money, if such loan is advanced in the regular course of such business;(vi)an advance made on the basis of a negotiable instrument and defined in the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881), exceeding [rupees ten thousand] [Substituted for the words 'rupees three thousands' by section 2(ii)(a) of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).];[(vi-a) an advance made by any company or corporation owned or controlled by the Central Government or any State Government;] [Clause (vi-a) was inserted by section 2(ii)(b), of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).](vii)an advance made to its members by any Nidhi or Permanent Fund registered under any law in force in India;(viii)an advance made under any Chit Fund Scheme;(ix)an advance made by an agriculturist to his tenant;
